ADDITIONAL DIRECTOR & ANR Vs. AWADHESH PRASAD SINHA

JUDGEMENT

(1.) The present Appeal is filed by the Appellant under Section 19 of the Consumer Protection Act, 1986 against Order passed by the State Consumer Disputes Redressal Commission, Maharashtra (hereinafter referred to as the "State Commission") in Complaint No. 17/1476 dated 28.08.2018.

(2.) The Respondent filed a complaint before the State Commission Maharashtra at Mumbai seeking payment of Rs.23,42,627/- being reimbursement of medical expenses allegedly incurred towards treatment of his wife. Order dated 28.08.2018 passed by the State Commission is reproduced as follows:-

(3.) The matter again came up for hearing before the State Commission on 24.10.2018 and State Commission ordered as follows:-